Supreme Court05 Nov 1992Allowed
State of Bihar and Others Vs Kamlesh Jain
Supreme Court Of India · (1993) 41 BLJR 119 : (1992) 6 JT 257 : (1992) 3 SCALE 67 : (1993) 2 SCC 300 Supp : (1992) 2 SCR 356 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1992
846 judgments · page 7 of 43
Supreme Court04 Nov 1992Dismissed
Ravinder Vs State of Haryana
Supreme Court Of India · (1995) 4 SCC 445 Supp
Supreme Court04 Nov 1992Dismissed
State of Madhya Pradesh Vs Hari Datt Sharma
Supreme Court Of India · AIR 1993 SC 1312 : (1992) 6 JT 233 : (1993) LabIC 877 : (1993) 1 LLJ 213 : (1992) 3 SCALE 69 : (1993) 2 SCC 192 Supp : (1992) 2 SCR 352 Supp
Supreme Court03 Nov 1992Allowed
Arbind Singh and Krishna Nandan Singh and Others Vs State of Bihar
Supreme Court Of India · AIR 1994 SC 1068 : (1994) CriLJ 1227 : (1995) 4 SCC 416 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court03 Nov 1992Dismissed
Union Territory of Chandigarh Vs Dilbagh Singh and others
Supreme Court Of India · AIR 1993 SC 796 : AIR 1992 SC 796 : (1992) LabIC 2548 : (1993) 2 LLJ 1043 : (1992) 3 SCALE 80 : (1993) 1 SCC 154 : (1992) 2 SCR 311 Supp
Supreme Court03 Nov 1992Dismissed
Krishna Bhimrao Deshpande Vs Land Tribunal, Dharwad and others
Supreme Court Of India · AIR 1993 SC 883 : AIR 1992 SC 883 : (1992) 6 JT 149 : (1992) 3 SCALE 10 : (1993) 1 SCC 287 : (1992) 2 SCR 331 Supp
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 2Constitution of India, 1950 — Article 249, 250, 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 42, 45, 5
Supreme Court03 Nov 1992Allowed
Ramaotar Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1993 SC 302 : AIR 1992 SC 302 : (1993) CriLJ 57 : (1992) 3 Crimes 912 : (1992) 6 JT 127 : (1993) 2 PLJR 42 : (1992) 2 SCALE 958 : (1993) 2 SCC 650 Supp
Penal Code, 1860 (IPC) — Section 140, 147, 148, 149, 302
Supreme Court03 Nov 1992Dismissed
Vishram and others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1993 SC 250 : AIR 1992 SC 250 : (1993) CriLJ 304 : (1992) 3 Crimes 904 : (1992) 6 JT 146 : (1992) 2 SCALE 956 : (1993) 2 SCC 274 Supp
Penal Code, 1860 (IPC) — Section 148, 302
Supreme Court03 Nov 1992Dismissed
Food Corporation of India Vs M/s. Kamdhenu Cattle Feed Industries
Supreme Court Of India · AIR 1993 SC 1601 : (1992) 6 JT 259 : (1992) 3 SCALE 85 : (1993) 1 SCC 71 : (1992) 2 SCR 322 Supp
Constitution of India, 1950 — Article 14
Supreme Court02 Nov 1992Allowed
Maharaja Sawai Man Singh II, Jaipur Vs State of Rajasthan and Others
Supreme Court Of India · (1994) 3 LLJ 1136 : (1995) 4 SCC 446 Supp
Supreme Court02 Nov 1992Allowed
Shantilal Kashibhai Patel Vs State of Gujarat
Supreme Court Of India · (1993) 3 Crimes 438 : (1993) 1 GLR 346 : (1992) 3 SCALE 7 : (1993) 2 SCC 187 Supp : (1992) 2 SCR 266 Supp
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court02 Nov 1992Allowed
State of Madhya Pradesh Vs Ajay Singh and others State of Madhya Pradesh Vs M/s. A. and A. Enterprises, and others
Supreme Court Of India · AIR 1993 SC 825 : AIR 1992 SC 825 : (1993) JLJ 1 : (1992) 6 JT 235 : (1992) 3 SCALE 45 : (1993) 1 SCC 302 : (1992) 2 SCR 274 Supp
Commissions of Inquiry Act, 1952 — Section 10, 11, 2, 3(3), 6Constitution of India, 1950 — Article 136General Clauses Act, 1897 — Section 14, 16, 21
Supreme Court02 Nov 1992Dismissed
Joty Prashad Vs State of Haryana
Supreme Court Of India · (1993) 1 OLR 81
Penal Code, 1860 (IPC) — Section 26
Supreme Court02 Nov 1992Allowed
Kishan Singh Vs State of U.P.
Supreme Court Of India · (1993) 3 SCALE 312 : (1996) 9 SCC 372 : (1992) 2 SCR 305 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17, Order 41 Rule 19Criminal Procedure Code, 1973 (CrPC) — Section 374, 382, 383, 384
Supreme Court23 Oct 1992Dismissed
Ajmer Singh Vs State of Punjab
Supreme Court Of India · (1993) 200 ITR 318 : (1993) 3 SCC 258 Supp
Supreme Court23 Oct 1992Allowed
State of H.P. and Another Vs Pran Nath Anand and Another
Supreme Court Of India · (1995) 4 SCC 437 Supp
Supreme Court23 Oct 1992Disposed Of
Governing Council of Kidwai Memorial Institute of Oncology, Bangalore Vs Dr. Pandurang Godwalkar and another
Supreme Court Of India · AIR 1993 SC 392 : AIR 1992 SC 392 : (1992) LabIC 2439 : (1993) 1 LLJ 308 : (1992) 2 SCALE 861 : (1992) 4 SCC 719 : (1992) 2 SCR 250 Supp : (1993) 2 SLJ 174
Supreme Court23 Oct 1992Dismissed
Balkar Singh Vs State of Punjab
Supreme Court Of India · (1993) CriLJ 1646 : (1993) 2 SCC 703 Supp
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court23 Oct 1992Allowed
Kartar Singh Vs State of Punjab
Supreme Court Of India · AIR 1993 SC 341 : AIR 1992 SC 341 : (1993) CriLJ 183 : (1993) 2 SCC 740 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313
Supreme Court23 Oct 1992Disposed Of
R.N. Gosain Vs Yashpal Dhir
Supreme Court Of India · AIR 1993 SC 352 : AIR 1992 SC 352 : (1993) 1 ALT 19 : (1993) 103 PLR 184 : (1992) 2 SCALE 913 : (1992) 4 SCC 683 : (1992) 2 SCR 257 Supp
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18, 2